- (1.) Petitioners were tried for commission of offence punishable under Sections 323, 325, 506 read with Section 34 of the Indian Penal Code, 1860 ("IPC" for short).
(2.) The trial Court, vide judgment/ order dated 26.3.2011/ 28.3.2011 convicted and sentenced the petitioners qua commission of offence punishable under Sections 323, 325 read with Section 34 and 506 IPC. Aggrieved against the said judgment and order, petitioners preferred an appeal and the same was dismissed by the Appellate Court vide judgment dated 18.8.2012. Hence, the present revision petition.
(3.) During the course of arguments, learned counsel for the petitioners has not challenged the conviction of petitioners under Sections 323, 325 read with Section 34 and 506 IPC but has submitted that sentence qua imprisonment of petitioners be reduced to already undergone by them. Fine as imposed by the courts below has already been deposited by the petitioners. Learned counsel for the petitioners has further submitted that the parties are closely related to each other. Complainant and petitioner No.1 Ishwar Singh are real brothers. Learned counsel has also submitted that the petitioners are ready to deposit Rs. 15,000/- each towards compensation to the injured.;